SOUMEN SEN,J. - (1.) Both the applications are taken up together and disposed of by this common judgment.
(2.) The defendants have filed an application being G.A. No.1201 of 2017 (hereinafter referred to as the "first petition") for rejection of plaint on the ground of Forum Selection Clause and non-disclosure of cause of action against the defendant No.2. During the pendency of the said application, the plaintiff has filed an application for amendment of the plaint being G.A. No.1318 of 2017 (hereinafter referred to as the "second petition"). Shorn of unnecessary details, the facts are summarized below.
(3.) The plaintiff filed a suit, inter alia, challenging the termination of two agreements dated 12th July, 2011 and 18th October, 2012, that is, maintenance contract and job to job contract respectively.;